SATNAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard. OFFENCE alleged is under section 15 of the Narcotic Drugs and psychotropic Substances Act, 1985. Alleged recovery from the petitioner is 20 kilograms of poppy husk.

(2.) It is submitted that the petitioner has been in custody for the last about four months; investigation is complete; trial will take time; the petitioner is not a previous convict and is not likely to abscond or misuse the concession of bail and the recovery is not commercial.

(3.) Without expressing any opinion on merits, the petitioner is granted bail to the satisfaction of CJM/ Duty Magistrate, Rewari. The petition is disposed of.